AFSA IRFAN PANDVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the order dated 15.07.2021, the learned APP has submitted that the present applicant is staying with the accused No.1 with two children and there are no other family members.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No. 11207002210572 of 2021 registered with Godhara "B" Division Police Station, District Panchmahal , for the offences punishable under Section 429 of the Indian Penal Code, 1860 (the "IPC") and under Sections 5(1)(a) and 10 of the Prevention of Corruption Act and under Sections 6B, 8(4) and 8(2) of the Animal Preservation Act.

(3.) Learned advocate Mr. Mansuri for the applicant has submitted that the applicant has no knowledge regarding the alleged offence and the applicant has not committed such offence. He has submitted that the applicant has been wrongly roped in the offence. He has further submitted that the applicant is a house-wife and having minor two children.